GUNDAM CHANDRA MOULI Vs. STATE

JUDGEMENT

(1.) This Criminal Revision Case is preferred against the order, dtd. 9/9/2022, passed in Crl.M.P.No.336 of 2022 on the file of the Court of the learned I Additional Sessions Judge, Kurnool, in Crime No.15 of 2022 of Jupadu Bungalow Police Station, whereby the petition filed under Sec. 451 of the Code of Criminal Procedure, 1973, seeking interim custody of auto bearing No.AP 21 TZ 2293 was dismissed.

(2.) Heard learned counsel for the petitioner and the learned Assistant Public Prosecutor appearing for the 1st respondent-State.

(3.) The petitioner is the owner of the vehicle, i.e., Auto bearing No. AP 21 TZ 2293, which was involved in the crime registered against the respondent No.2, Shaik Farooq, for the offences under Ss. 420, 366, 506 and 354(D) IPC and Ss. 11 & 12 of the Protection of Children from Sexual Offences Act, 2012, on the allegation that he kidnapped a victim girl in the said vehicle and subsequently, the said vehicle was seized by the police and was kept in their custody. The petitioner being the owner of the crime vehicle sought release of the vehicle for interim custody contending that he is the owner of the vehicle, he is no way connected with the crime and he, being the driver, has to maintain his family by running the auto. The trial Court dismissed the petition